RAMCHANDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal by the accused is directed against the judgment of conviction and sentence passed by the I Addl. S. J. Chitradurga, in S. C. No. 160/96 dated 23-3-2000 wherein the accused appellant has been convicted for having committed the offences punishable under sections 448 and 376 ipc and sentenced to undergo R. I. for 10 years and to pay fine of Rs. 3000/- I. D. of payment of fine, the accused shall undergo R. I. for three months for the offence punishable under Section 376 (F) of IPC and further sentencing him to undergo S. I. for two months for the offence punishable under Section 448 of IPC and ordering that both sentences shall run concurrently and it is further ordered that the fine amount ordered to the accused at Rs. 3,000/- shall be given to the complainant PW6-father of the victim girl as compensation.

(2.) APPEAL was presented through the Superintendent of Jail by the accused and the learned Advocate Sri Anand K. Navalgimath is appointed as Amicus Curiae to argue on his behalf.

(3.) I have heard the learned counsel for the appellant and the learned State Public Prosecutor.